Dr.K.Padmanabhan vs The Chairman
2021 Latest Caselaw 13592 Mad

                                                                              W.A.No.757 of 2013

                                   IN THE HIGH COURT OF JUDICIATURE AT MADRAS

                                                  DATED : 08.07.2021

                                                       CORAM :

                                        THE HONOURABLE MR.JUSTICE T.RAJA
                                                     and
                                    THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                      W.A.No.757 of 2013 and M.P. No.1 of 2013

                     Dr.K.Padmanabhan                                   ... Appellant

                                                        versus

                     1.The Chairman,
                       Ethics Committee,
                       Medical Council of India,
                       Sector – VIII, Pocket 14,
                       Dwaraka, New Delhi.

                     2.Board of Governors in Super-session of the
                       Medical Council of India,
                       rep. by its Secretary,
                       Sector – VIII, Pocket 14,
                       Dwaraka, New Delhi.

                     3.Melmaruvathur Adhiparasakthi Institute
                       of Medical Sciences & Research,
                       represented by its Dean,
                       Melmaruvathur,
                       Kancheepuram District,
                       Tamil Nadu – 603 319.                            ... Respondents
                     Prayer: Appeal filed under Clause 15 of the Letters Patent to set
                     aside the order dated 08.03.2013 passed in W.P. No.29888 of 2012
                     and consequently allow the said W.P.
                                       For Appellant   : Mr.Arun Anbumani

                                       For Respondents : Mr.V.P.Raman

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https://www.mhc.tn.gov.in/judis/
                                                                             W.A.No.757 of 2013

                                                                              T.RAJA,J.
                                                                                  and
                                                                       V.SIVAGNANAM,J.

                                                                                          vga


                                                    JUDGMENT

(Judgment of this Court was delivered by T.RAJA,J.) When the matter is taken up for hearing, learned counsel for

the appellant sought permission to withdraw the appeal.

2.In view of the same, this writ appeal is dismissed as

withdrawn. Consequently, connected M.P. is closed. No costs.

[T.R.,J] [V.S.G.,J] 08.07.2021 vga

W.A.No.757 of 2013 and M.P. No.1 of 2013

https://www.mhc.tn.gov.in/judis/